“most appropriate method”

Transfer PricingSection 92CSection 92C1,345 judgments

The decision most relied on for most appropriate method is CIT v. Cushman & Wakefield (India) (P.) Ltd. (367 ITR 730), cited in 120 judgments on BharatTax.

Leading authorities on most appropriate method

CIT v. Cushman & Wakefield (India) (P.) Ltd.

367 ITR 730 · 2014 · High Court

120

citing judgments

This case determines the Arm's Length Price (ALP) for intra-group services and reimbursements, clarifying when charges constitute services warranting a mark-up versus mere pass-through costs. It provides guidance on the circumstances under which an ALP adjustment, including an ALP of 'nil', is appropriate for such transactions.

Dresser-Rand India (P.) Ltd. v. Addl. CIT

13 Taxmann.com 82 · 2011 · High Court

citing judgments

An Assessing Officer cannot disregard an assessee's decision to avail services from associated enterprises, even if the assessee has internal expertise, as the determination of necessity is the assessee's prerogative. The Transfer Pricing Officer's role is to determine the arm's length price, not the need for the service itself.

CIT v. EHPT India P Ltd.

350 ITR 41 · 2013 · High Court

citing judgments

The headcount method is an appropriate allocation key for indirect expenses between eligible and non-eligible units when it has been consistently accepted by revenue authorities and there is no just cause for abandoning it. Deviation from a consistently followed and accepted method can disturb or distort profits.

Mobis India Ltd. v. Dy. CIT

38 Taxmann.com 231 · 2013 · ITAT

citing judgments

A working capital adjustment is unreliable if it is based on broad approximations, estimations, and assumptions, and the assessee fails to demonstrate how the adjustment was arrived at.

LG Electronics India Pvt. Ltd. v. ACIT

29 Taxmann.com 300 · 2013 · High Court

citing judgments

The 'bright line test' is not an appropriate method for determining the existence of an international transaction for calculating arm's length price. This ruling overrules prior special bench decisions on AMP expenses.

Magneti Marelli Powertrain India Pvt. Ltd. v. DCIT

389 ITR 469 · 2016 · High Court

citing judgments

The Assessing Officer (AO) or Transfer Pricing Officer (TPO) cannot dispute the application of the TNMM method if they have already accepted it as the most appropriate method for certain international transactions, especially when other transactions are intrinsically linked.

Skoda Auto India (P) Ltd. v. ACIT, Aurangabad

30 SOT 319 · 2009 · ITAT

citing judgments

The Tribunal may allow adjustments for differences between the tested party and comparable companies to eliminate material differences, provided accurate and credible evidence is furnished.

Principal Commissioner of Income-tax-6 v. Matrix Cellular International Services (P.) Ltd.

90 Taxmann.com 54 · 2018 · High Court

citing judgments

The Resale Price Method (RPM) is the most appropriate method for determining the arm's length price of a distributor who does not add significant value to the goods purchased.

Judgments citing most appropriate method

Eversendai Construction Private Limited, Chennai vs. DCIT Corporate Circle 2(1), Chennai

In the result, appeal filed by the assessee is partly allowed for

ITA 2084/CHNY/2017[2013-14]Status: DisposedITAT Chennai04 Nov 2022AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.2084/Chny/2017 िनधा"रण वष" /Assessment Year: 2013-14 M/S.Eversendai Construction- V. The Dy. Commissioner- Pvt. Ltd., Of Income Tax, Plot No.1 & 2, The Lords, Corporate Circle-2(1), Block-1, 5Th Floor, Chennai. Thiru-Vi-Ka Industrial Estate, Jawaharlal Nehru Road, Ekkaduthangal, Guindy, Chennai.

For Appellant: Mr.S.P.Chidambaram, AdvFor Respondent: Dr.S.Palanikumar, CIT

Section 143(3)Section 144C(5)

Engineering & Design Services (in short “EDS") segment for transfer pricing purposes. Transactional Net Margin Method (in short “TNMM") was considered as the most appropriate method and the transactions were aggregated segment-wise and concluded to be at arm's length. Operating margin on Operating cost was selected as the Profit ... made to the TPO. 4. During the course of TP proceedings, the TPO noticed that the assessee has adopted TNMM as most appropriate method on both segments i.e. EPC & EDS. The TPO has accepted international transaction with AE to EDS segment at ALP. However, in respect of EPC segment

Hanyang Automotive India Pvt Ltd., Kancheepuram vs. DCIT, Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 439/CHNY/2016[2011-12]Status: DisposedITAT Chennai04 Nov 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 439/Chny/2016 िनधा"रण वष" / Assessment Year: 2011-12

For Appellant: Shri. S. Palanikumar, CIT

Section 143(3)Section 144C(1)Section 144C(5)Section 92C

internal CUP method to determine ALP of transactions with its AE. Although, for impugned assessment year, the assessee has followed TNMM method as most appropriate method, but subsequently it has been noted that internal CUP is the best method to determine ALP of international transactions and thus, the assessee ... aside to file of the AO at this stage to give another chance to the assessee to come up with innovative arguments on most appropriate method. 5. We have heard both the parties, perused materials available on record and gone through orders of the authorities below. The assessee has followed

Spencer Stuart International B.V. Tax, Mumbai vs. The ACIT (It) -4(2)(2), Mumbai

In the result, appeal by the assessee is allowed for statistical purpose

ITA 514/MUM/2022[2019-20]Status: DisposedITAT Mumbai04 Nov 2022AY 2019-20

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Mukesh Butani a/wFor Respondent: Shri Lovish Kumar

Section 143(3)Section 144C(13)Section 144C(5)Section 195Section 9(1)(vii)

Executive search transactions. So far as the Executive search transactions are concerned, the APA states that the 'Profit Split Method' is the most appropriate method for benchmarking the transactions. We are only highlighting the aforesaid features of the APA to point out that there is a complete dichotomy between

Spencer Stuart International B.V., Mumbai vs. ACIT (It) 4(2)(2), Mumbai

In the result, appeal by the assessee is allowed

ITA 318/MUM/2022[2018-19]Status: DisposedITAT Mumbai04 Nov 2022AY 2018-19

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Mukesh Butani a/wFor Respondent: Shri Lovish Kumar

Section 143(3)Section 144C(13)Section 144C(5)Section 195Section 9(1)(vii)

Aquity Solutions India Pvt.Ltd(Formerly Known As Mmodal Global Services Pvt. Ltd, Mumbai vs. Dy.Ci.T.15(1) (1), Mumbai

In the result, appeal by the assessee is partly allowed

ITA 713/MUM/2022[2017-18]Status: DisposedITAT Mumbai02 Nov 2022AY 2017-18

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Harsh ShahFor Respondent: Ms. Samruddhi D. Hande

Section 144BSection 144C(13)Section 144C(3)Section 144C(5)

services as per the instructions provided by the US AE. For benchmarking this transaction, assessee adopted Comparable Uncontrolled Price (“CUP”) method as the most appropriate method by considering itself as the tested party. For determination of arm‟s length price (“ALP”), assessee analysed service level agreement of AE with assessee ... services is at ALP. 7. As regards IT and IT enabled services segment, the assessee used Transactional Net Margin Method (“TNMM”) as the most appropriate method with Profit Level Indicator (“PLI”) of Operating Profit to Total Operating Expenses, for benchmarking the transaction. By considering itself as the tested party, assessee

M/S. Ig Infotech (India) Private Limited, Bengaluru vs. Assistant Commissioner of Income-Tax, Circle-3(1)(1), Bengaluru

In the result, the appeal of the assessee is allowed

ITA 204/BANG/2022[2017-18]Status: DisposedITAT Bangalore01 Nov 2022AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Nageswar Rao, A.RFor Respondent: Shri Praveen Karanth, D.R

Section 143(3)Section 144BSection 144C(13)Section 92C

length price in certain cases. 10CA. (1) Where in respect of an international transaction or a specified domestic transaction, the application of the most appropriate method referred to in sub-section (1) of section 92C results in determination of more than one price, then the arm's length price ... both of the two financial years immediately preceding the current year undertaken the same or similar comparable uncontrolled transaction then,- (i) the most appropriate method used to determine the price of the comparable uncontrolled transaction or transactions undertaken in the aforesaid period and the price in respect of such uncontrolled

Howden Solyvent (India) Pvt. Ltd., Chennai vs. DCIT, Chennai

Appeal stands partly allowed in terms of our above order

ITA 732/CHNY/2015[2010-11]Status: DisposedITAT Chennai31 Oct 2022AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Darpan Kripalani (Advocate) &For Respondent: Dr. S. Palani Kumar- CIT-DR

Section 143(3)Section 144C(5)Section 234BSection 43B

erred in rejecting be economic analysis submitted by the appellant and adopted Comparable Uncontrolled Price (CUP) Method as the most appropriate method for the international transaction of parent of management service lee by the appellant and thereby determining the Arms length Price (ALP) to be NIL. 3. That ... assessee. The Ld. TPO also held that TNMM was to be rejected and Comparable Uncontrolled Price (CUP) method was to be adopted as most appropriate method (MAM) since combining all AE transactions and benchmarking the same under TNMM would not be a suitable approach. The Ld. TPO also noted that

Aker Powergas P. Ltd, Mumbai vs. DCIT RG 15(1)(1), Mumbai

ITA 2213/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 Oct 2022AY 2012-13

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2012-13

For Appellant: Shri Ketan Ved, A.RFor Respondent: Ms. Samruddhi Dhananjay Hande, D.R

Section 143(3)Section 144BSection 144C(3)Section 92C

international transaction of management charge at ALP. 1.6 The learned DCIT / DRP has erred in considering comparable uncontrolled price ("CUP") method as most appropriate method without using any comparable uncontrolled transaction for benchmarking the transaction of payment of management charge to its associate enterprise ("AE"). Further, in the absence

ACIT 10(2)(1), Mumbai vs. Jacob Engineering India P.Ltd, Mumbai

ITA 3700/MUM/2016[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Kuldip Singh & Shri Om Prakash Kantassessment Year: 2010-11 Acit-10(2)(1), M/S. Worley India Pvt. R.No.216-A, Ltd. (Formerly Known As Aayakar Bhavan, Jacobs Engineering India M.K. Road, Pvt. Ltd.), Vs. Mumbai - 400020 Ramkrishna Mandir Road, Kondivita, Andheri (East), Mumbai – 400 059 Pan: Aaach0456J (Appellant) (Respondent)

For Appellant: Shri Niraj Sheth, A.R. &For Respondent: Dr. Yogesh Kamat, D.R

Section 143(3)Section 144BSection 144C(3)Section 92C

segment vis-a vis 5.59% in the non AE segment by providing said services, and adopting the External TNMM method as the most appropriate method, for benchmarking the international transaction undertaken by the Assessee. Without prejudice to the above, on the facts and in the circumstances of the case ... pricing proceedings the Ld. TPO finally selected six comparables by applying external TNMM with OP/OC (PLI) as the profit level indicator as the most appropriate method (MAM) which are as under: Name of the Company Operating margin on operating costs S. No. (%) 1. Chemtex Global Engineers

M/S. Biesse Manufacturing Company Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-1(1)(1), Bengaluru

In the result, the appeal of the assessee is partly allowed

ITA 338/BANG/2021[2016-17]Status: DisposedITAT Bangalore31 Oct 2022AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri, Tata Krishna, AdvocateFor Respondent: Shri Sankar K. Ganeshan, CIT(DR)(ITAT), Bengaluru

Section 143(2)Section 143(3)Section 234ASection 234BSection 92C

study, the assessee has entered into several international transactions with its AE. In the manufacturing segment, the assessee followed the TNMM as the most appropriate method and operating Profit/Operating Cost is considered as the Profit Level Indicator. The financials of the manufacturing segment as per the TP study

DCIT 3(2)(1), Mumbai vs. Inventurus Knowledge Soltions P.Ltd, Mumbai

In the result, the appeal filed by the learned Assessing

ITA 2403/MUM/2018[2011-12]Status: DisposedITAT Mumbai21 Oct 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am & Ms Kavitha Rajagopal, Jm The Dy. Commissioner Of M/S Inventurus Knowledge Income Tax Solutions Private Limited Central Circle 3(2)(1) 151, Nariman Bhavan, Room No. 357, 3 Rd Floor, Vinay Shah Marg, Vs. Aayakar Bhavan, Nariman Point, M.K. Road, Mumbai-400 021 Mumbai-400 020 (Respondent) (Appellant) Pan No. Aabci 5573 J Co No. 249/Mum/2019 (Arising In Ita No. 2403/Mum/2018 For A.Y. 2011–12) The Dy. Commissioner Of M/S Inventurus Knowledge Income Tax Solutions Private Limited Central Circle 3(2)(1) 151, Nariman Bhavan, Room No. 357, 3 Rd Floor, Vinay Shah Marg, Vs. Aayakar Bhavan, Nariman Point, M.K. Road, Mumbai-400 021 Mumbai-400 020 (Respondent) (Appellant) Assessee By : Shri Sc Tiwari/ Ms Umamagswari M, Ars Revenue By : Ms Samruddhi D Hande, Sr. Ar Date Of Hearing: 25.07.2022 Date Of Pronouncement : 21.10.2022

For Appellant: Shri SC Tiwari/For Respondent: Ms Samruddhi D Hande, Sr. AR

Section 143(3)Section 144C(3)Section 92Section 92C

revenue cycle management services earned of ₹12,34,01,474/-. The assessee benchmarked this transactions separately , adopted Transactional Net Margin Method as the most appropriate method selecting the wholly owned subsidiary in US as tested party, conducted search in Standard & Poor's Compustat and Merchant Database, selected nine comparable companies ... Limited; A.Y. 2011–12 wholly owned subsidiary, the US subsidiary was taken as a tested party adopting Transactional Net Margin Method as the most appropriate method using profit level indicator of operating profit to operating cost and conducting search in one source global business data browser database selected 16 comparable

Dover India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

In the result, appeal of the Assessee is partly allowed

ITA 460/BANG/2022[2017-18]Status: DisposedITAT Bangalore21 Oct 2022AY 2017-18

Bench: Shri N. V. Vasudevan & Shri Chandra Poojariit(Tp)A No.460/Bang/2022 Assessment Year : 2017-18 M/S. Dover India Private Limited, Vs. Dcit, Bagmane Laurel, 1St Floor, Circle – 2(1)(1), Block C, Bagmane Tech Park, Bengaluru. C. V. Raman Nagar, Bengaluru – 560 093. Pan : Aaaci 3920 N Appellant Respondent Assessee By : Shri. Chavali Narayanan, Ca Revenue By : Capt. Pradeep Arya, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 03.10.2022 Date Of Pronouncement : 21.10.2022 O R D E R Per N. V. Vasudevanthis Appeal By The Assessee Is Directed Against The Final Order Of Assessment Dated 29.03.2022 Of National Faceless Assessment Centre, Delhi, (Hereinafter Referred To As The Assessing Officer, “Ao” In Short) Passed U/S.143(3) Read With Section 144C(13) Of The Income Tax Act, 1961 (Act) In Relation To Assessment Year 2017-18. 2. The Assessee In Engaged In The Business Of Providing Software Development Services (Swd Services), To Its Wholly Owned Holding Company. In Terms Of The Provisions Of Sec.92-A Of The Act, The Assessee

For Appellant: Shri. Chavali Narayanan, CAFor Respondent: Capt. Pradeep Arya, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 144C(13)Section 92Section 92ASection 92B(1)Section 92CSection 92C(2)Section 92F

Study) to justify the price paid in the international Transaction as at ALP by adopting the Transaction Net Margin Method (TNMM) as the Most Appropriate Method (MAM) of determining ALP. The Assessee selected Operating Profit/Operating Cost (OP/OC) as the Profit Level Indicator (PLI) for the purpose of comparison. The OP/OC ... price in relation to an international transaction [or a specified domestic transaction] shall be determined by any of the following methods, being the most appropriate method, in the following manner, namely :— (a) to (d)...... (e)transactional net margin method, by which,— (i) the net profit margin realised by the enterprise

Synamedia India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 6(1)(2), Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 350/BANG/2021[2016-17]Status: DisposedITAT Bangalore21 Oct 2022AY 2016-17

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Ankur Pai, AdvocateFor Respondent: Shri

Section 143(2)Section 143(3)Section 92C

from its AE in respect of the software development services provided. The Assessee had selected Transaction Net Margin Method (“TNMM”) as the Most Appropriate Method (“MAM”) and operating profit / operating cost is the Profit Level Indicator. The assessee had computed the margin of 11.12% in the segmental financials pertaining

Mfx Infotech Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle- 4(1)(2), Bangalore

In the result, the appeal filed by the assessee is partly allowed

ITA 251/BANG/2021[2016-17]Status: DisposedITAT Bangalore21 Oct 2022AY 2016-17

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S.It(Tp)A No. 251/Bang/2021 (Assessment Year: 2016-17)

For Appellant: Shri Padamchand Kincha, CAFor Respondent: Shri Manjunath Karkihalli, CIT-DR

Section 133(6)Section 143(3)Section 144B

Assuming without admitting that interest on delayed receivables is added, the lower authorities have erred in: (a) adopting CUP method as the most appropriate method without justifying, how the same was the most appropriate method in the facts and circumstance of the case. (b) adopting the LIBOR rate ... order of assessment passed in pursuant to the directions of the DRP. 4. The assessee adopted transfer net margin method (TNMM) as the most appropriate method. The operating profit and operating cost has been taken as the profit level indicated in TNMM analysis. For the purpose of TP study

Parexel International Clinical Research Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle-5(1)(2), Bangalore

In the result, the appeal filed by the assessee stands partly allowed

ITA 189/BANG/2021[2016-17]Status: DisposedITAT Bangalore21 Oct 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 189/Bang/2021 Assessment Year : 2016-17 M/S. Parexel International Clinical Research Pvt. Ltd., Cowrks, Rmz The Assistant Ecoworld, Ground Commissioner Of Floor, Bay Area- Income Tax, Adjacent To Building Circle 5(1)(2), 6A, Outer Ring Road, Vs. Bangalore. Devarabeesanahalli Village, Bangalore – 560 103. Pan: Aadcp9318C Appellant Respondent Assessee By : Ms. Chandini Shah, Ca : Shri Praveen Karanth, Revenue By Cit-Dr Date Of Hearing : 27-07-2022 Date Of Pronouncement : 21-10-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against The Order Passed By National E-Assessment Centre, Delhi Dated 26/03/2021 For A.Y. 2016-17 On Following Grounds Of Appeal:

For Appellant: Ms. Chandini Shah, CA

Section 92C

price in relation to an international transaction [or a specified domestic transaction] shall be determined by any of the following methods, being the most appropriate method, in the following manner, namely ;— (a) to (b)** ** ** (e) transactional net margin method, by which,— (i) the net profit margin realised by the enterprise

M/.S Synamedia India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 6(1)(2), Bangalore

In the result, the appeal filed by assessee stands allowed in respect of the issues argued and considered hereinabove

ITA 2595/BANG/2019[2015-16]Status: DisposedITAT Bangalore21 Oct 2022AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 2595/Bang/2019 Assessment Year : 2015-16 M/S. Synamedia India Pvt. Ltd., Block 9A & 9B, The Deputy Pritech Park, Commissioner Of Survey No. 51-64/4, Income Tax, Sarjapur Outer Ring Circle – 6(1)(2), Road, Bengaluru. Vs. Bellandur Village, Bengaluru – 560 103. Pan: Aaccn1140K Appellant Respondent Assessee By : Shri Ankur Pai, Advocate : Shri Praveen Karanth, Revenue By Cit-Dr Date Of Hearing : 28-07-2022 Date Of Pronouncement : 21-10-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against The Final Assessment Order Dated 29/10/2019 Passed By The Ld.Dcit, Circle – 6(1)(2), Bangalore For A.Y. 2014-15 On Following Grounds Of Appeal:

For Appellant: Shri Ankur Pai, Advocate

Section 143(2)

provided, the assessee had computed the margin at 11.18 percent on operating cost. The assessee selected Transaction Net Margin Method ("TNMM") as the Most Appropriate Method ("MAM") and selected a set of 11 comparable companies with median of 11.18 percent with 35th to 65th percentile range of 6.13 percent ... Median 11.18 65th Percentile 14.87 Page 7 of 51 IT(TP)A No. 2595/Bang/2019 2.4 The Ld.TPO agreed with the TNMM as the most appropriate method however, rejected the method of computation of margin by the assessee. The Ld.TPO applied fresh filters as under. S No Filter

M/S. Marvell India Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Circle- 4(1)(2), Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 2577/BANG/2019[2015-16]Status: DisposedITAT Bangalore21 Oct 2022AY 2015-16

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Mukesh Butani, AdvocateFor Respondent: Shri Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru

Section 143(2)Section 143(3)Section 28

remittance Free of cost goods 4910810 4910810 (assessable value) 7. The assessee has applied Transactional Net Margin Method [TNMM] as the most appropriate method. The Operating Profit to IT(TP)A No.2577/Bang/2019 Page 5 of 27 Operating Cost ratio has been taken as the Profit Level Indicator. The financials ... price in relation to an international transaction [or a specified domestic transaction] shall be determined by any of the following methods, being the most appropriate method, in the following manner, namely :— (a) to (d)…….. (e)transactional net margin method, by which,— (i) the net profit margin realised by the enterprise

Ingredion India P.Ltd, Navi Mumbai vs. ITO 15(2)(1), Mumbai

In the result appeal filed by the assessee is partly allowed for statistical purposes

ITA 2156/MUM/2017[2012-13]Status: DisposedITAT Mumbai20 Oct 2022AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Kuldip Singh, Jm The Income Tax Officer Ingredion India Pvt. Ltd 15(20)(1) 1605 Rupa Solitaire, Millennium Business Park, 2Nd Floor, Aaykar Bhavan, Vs. Thane, Belapur Rd, Mahape, M.K.Road, Navi Mumbai- 400 710 Mumbai- 400 020 (Appellant) (Respondent) Pan No. Aaecc1920C Assessee By : Shri. Ketan Ved. Revenue By : Ms. Samruddhi D Hande, Sr Ar Date Of Hearing: 27.07.2022. Date Of Pronouncement: 20.10.2022. O R D E R

For Appellant: Shri. Ketan VedFor Respondent: Ms. Samruddhi D Hande, SR AR

Section 143(3)Section 144CSection 271Section 92CSection 92C(1)Section 92d

manufacturer. 012. The assessee benchmarked all these above three transactions on an aggregate basis using transactional net margin method as the most appropriate method. The claim of the assessee is that net operating margin of the assessee is higher than the comparable companies and therefore

Lloyds Offshore Global Services Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-4(1)(1), Bangalore

In the result, the appeals for AYs 2015-16 and 2016-17 are partly allowed

ITA 194/BANG/2021[2016-17]Status: DisposedITAT Bangalore20 Oct 2022AY 2016-17

Bench: Smt Beena Pillai. & Ms. Padmavathy S

For Appellant: Shri Chavali Narayan, AdvocateFor Respondent: Shri Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru

Section 143(3)

admit the additional grounds. TRANSFER PRICING ISSUES 7. The assessee for the purpose of TP study chose Transaction Net Margin Method as the most appropriate method. The operating profit by operating cost is the profit level indicator. The assessee chose the following comparables in the TP study Weighted Sl.No. Name ... price in relation to an international transaction [or a specified domestic transaction] shall be determined by any of the following methods, being the most appropriate method, in the following manner, namely :- (a)**** (e) transactional net margin method, by which – (i) the net profit margin realised by the enterprise from

M/S. Lloyds Offshore Global Services Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Circle- 4(1)(1), Bangalore

In the result, the appeals for AYs 2015-16 and 2016-17 are partly allowed

ITA 27/BANG/2020[2015-16]Status: DisposedITAT Bangalore20 Oct 2022AY 2015-16

Bench: Smt Beena Pillai. & Ms. Padmavathy S

For Appellant: Shri Chavali Narayan, AdvocateFor Respondent: Shri Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru

Section 143(3)